Section 7 in Regulation Governing Hindu Temples (Devasthans) of Goa, Daman & Diu
7.
) To inflict pecuniary penalties upon the members (mazanias) or associates in the terms provided for under this Regulation.Para - Against the irregularities and nullities of the election, appeal may be filed to the Administrative, Fiscal and Audit Tribunal within the time limit of 10 days from the act of election.Article 31.It shall be incumbent on the members (mazanes) or associates:
